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[Cites 0, Cited by 0] [Section 22] [Entire Act]

State of Punjab - Subsection

Section 22(b) in Punjab Sweets (Manufacture) Rules, 1955

(b)proper facilities must be provided for the examination of the sweets by the said officer; and unless the requirement aforesaid are complied with or unless the Collector in any special case thinks fit to dispense with such compliance, duty shall not be remitted.